SAMEER D Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for regular bail.

(2.) The petitioner who is the first accused in Crime No.216 of 2021 of Melparamba Police Station, Kasargod District registered for the offences punishable under Sections 447, 324, 308, 506 and 427 r/w Section 34 of the Indian Penal Code, has moved this application for his release on bail.

(3.) The prosecution allegation is that this petitioner is a close relative of the defacto complainant. He approached him and demanded his car as well as his motor bike for his use, which was refused by him. Infuriated by the same, at about 11.30 pm on 31.05.2021, he trespassed into the residential compound of the defacto complainant and manhandled him and caused injuries. A blow with a sword stick was somehow or other evaded by him, but it fell on his neck and caused minor injuries. Had it been otherwise, it would have caused his death. Thereby he has committed culpable homicide not amounting murder.